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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Chattisgarh - Subsection

Section 22(1)(a) in Chhattisgarh Value Added Tax Rules, 2006

(a)A registered dealer who desires to submit a revised return under sub-section (2) of Section 19, in respect of any quarter of a year other than the last quarter, shall do so at any time before the date on which the return for the last quarter of that year becomes due or would have become due but for the closure of his business.